- In this Act unless a different intention appears from the subject or context, -(1)'agricultural land' shall mean land as defined in the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.] (as amended by Act I of 1907), but shall not include the rights of a mortgagee, whether usufructuary or not, in such land;(2)'village immovable property' shall mean immovable property within the limits of a village other than agricultural land;(3)'urban immovable property' shall mean immovable property within the limits of a town, other than agricultural land. For the purposes of this Act a specified place shall be deemed to be a town (a) if so declared by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by notification in the Official Gazette, or (b) if so found by the Courts;(4)'member of an agricultural tribe' and 'group of agricultural tribes' shall have the meanings assigned to them, respectively, under the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.].(5)Sale shall not include -(a)a sale in execution of a decree for money or of an order of a Civil, Criminal or Revenue Court or of a Revenue Officer;(b)the creation of an occupancy tenancy by landlord, whether for consideration or otherwise;(6)any expression which is defined by Section 3 of the Punjab Land Revenue Act, 1887, shall, subject to the provisions of this Act, have the meaning assigned to it in the said section.
